- (1.) The instant writ petition has been filed under Articles 226/227 of the Constitution of India praying for quashing of order dated 20.04.2010 (Annexure P-8) passed by Financial Commissioner, order dated 01.03.2006 (Annexure P-6) passed by Divisional Commissioner, Patiala Division, Patiala, order dated 19.01.2005 (Annexure P-5) passed by Collector, SubDivision, Ludhaina (East) and order dated 26.07.2004 (Annexure P-4) passed by Assistant Collector Ist Grade in the partition proceedings under the Punjab Land Revenue Act, 1887 (hereinafter referred to as 'the Act').
(2.) The brief facts of the case are that the private respondents No.5, 6 and one Mohan Singh- (predecessor in interest of respondents No.6 to 9) filed six applications for partition of land bearing Khewat No.52, 53, 54, 55, 56 and 59 situated within the revenue limits of Village Katani Khurd, Tehsil and District Ludhiana. On 26.07.2004 Naksha Irri was placed on record before the Assistant Collector Ist Grade who approved the Naksha Irri vide order dated 26.07.2004 (Annexure P-4). Petitioners preferred six appeals against the order of the Assistant Collector Ist Grade before the Collector which were dismissed by the Collector vide order dated 19.01.2005 (Annexure P-5) The revisions and second revisions filed by the petitioners against the order of Collector have also been dismissed by the Divisional Commissioner and Financial Commissioner vide orders dated 01.03.2006 (Annexure P-6) and 20.04.2010 (Annexure P-8) respectively. Hence, this writ petition.
(3.) I have heard learned counsel for the parties and perused the impugned orders.;